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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(4) in Goa Value Added Tax Rules, 2005

(4)The Appropriate Assessing Authority, when he thinks necessary to make assessment of tax of a dealer who has been found liable to pay tax in respect of any period but has failed to apply for registration as required under section 18 of the Act, then, he shall do so, by observing the procedure laid down in sub-rule (2) above.